- Every petition of appeal, when received by an appellate court, shall be examined at once by the proper officer, who shall endorse upon it a report (i) whether or not it is barred by the limitation; and (ii) whether or not the appeal lies to the court. The proper officer in the Court of Session shall be either the munsarim or the reader, as the Judge may direct. In every other court the reader shall be the proper officer.Date to be fixed if not rejected summarily. - For every appeal that is not summarily rejected and every revision in which the court thinks fit to hear the parties, a date shall be fixed as soon as may be, and an entry of the case shall be made forthwith by some officer of the Court appointed by the Court for that purposes in a list in the prescribed form (Part IX, No. 33). This list shall be brought up to date daily by such officer, and shall be posted on the notice board. This list shall be in addition to the cause list maintained under Rule 5 as amended from time to time.In every such case the record shall be obtained from the record room or the court concerned, as the case may be. by means of requisition in the prescribed form (Part IX, No. 13).]
